Shive Kumar & Others vs State Of U.P. & Another
2015 Latest Caselaw 144 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 506 of 1993
 

 
Revisionist :- Shive Kumar & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- U.K. Saxena
 
Counsel for Opposite Party :- Aga
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 27.11.1992 passed by the Additional Chief Judicial Magistrate-II, Etawah in Case No. 201 of 1990, State Vs. Ram Prasad under Section 147, 148, 149, 323, 353, 324, 325 and 436 I.P.C.,  Police Station Airwa Katra, District Etawah, whereby warrants have been issued against the revisionists.

3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.